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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 35(2)(a) in The Jammu and Kashmir Homoeopathic Practitioners Act, 2003

(a)when it is delivered to the prescribed authority by the person making the petition or by a person authorised in writing in this behalf by the person making the petition ; or